Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Odisha - Subsection Section 22(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (1)A licence in Form OP I or OP II shall be granted in respect of such quantity of opium as may be fixed by the Collector or authorised officer in this behalf.
